Section 5(1) in The Land Records Maintenance Act, 1895
(1)Whenever the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall issue a notification in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] to that effect, every landlord shall, within the period prescribed in the notification, file, in the office of the Registrar of Mutations, within the sub-district in which his tenants' land is situated, a statement, in a form to be prescribed by the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] showing truly, to the best of his knowledge and belief, the changes, if any, which have taken place in his tenants' rights, by reason of transfer or succession, since the record of rights was prepared, or since the last statement was filed.
